GANDEVI NAGAR PANCHAYAT BULSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the parties. As in all these special civil applications, common questions of law are involved the same are being taken up for hearing together and are being disposed of by this common order.

(2.) The facts of the case are being taken from Special Civil Application No. 1337 of 1987 briefly as the contention of the counsel for the petitioners is that the matters are squarely covered by the decision of this Court given in Special Civil Application No. 1205 of 1978 decided on 3.5.1983, which decision has also been affirmed by the Hon'ble Superme Court.

(3.) The petitioner in this special civil application is the Gandevi Nagar Panchayat. Gandevi Taluka. District Bulsar. In this special civil application, prayer has been made by the petitioner that State of Gujarat be directed to implement the judgment and directions given by this Court in Special Civil Application No. 309 of 1976 decided on 28.1.1977 as confirmed by the Supreme Court of India by its judgment and order dated 27.1.1983 passed in Civil Appeal No. 359 of 1978 with writ Petitions No. 4266 and 4270 of 1978 and further direction to the respondent-State to pay all the salaries, allowances and benefits payable to the employees of local cadre of the petitioner-Panchayat as per the recommendations of the Pay Commissions from time to time.